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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1) in Rajasthan State Legal Services Authority Regulations, 1999

(1)An official working under the Chairman of the Taluk Legal Services Committee and so nominated by him, shall act, exercise and perform the duties of the Secretary of the Taluk Legal Services Committee and for the discharge of the additional duties, he shall be paid an honorarium of Rs. 250/- per month which may be revised from time to time by the State Authority, in consultation with the State Government.